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[Cites 0, Cited by 1] [Section 8] [Entire Act]

State of Karnataka - Subsection

Section 8(3) in Karnataka Municipal Corporations Act, 1976

(3)Notwithstanding anything contained in this Act, where two thirds of the total number of councillors required to be elected have been elected, the Corporation shall be deemed to have been duly constituted under this Act.] [Substituted by Act 35 of 1994 w.e.f. 1.6.1994.]